NEW INDIA ASSURANCE COMPANY LTD. Vs. JADAV DAS

JUDGEMENT

(1.) Instant appeal has been preferred against the judgment and award dtd. 7/1/2008 passed by the learned Judge Motor Accident Claims Tribunal, fourth court appear one in MSC case No. 146 / 241 up to 2005.

(2.) The brief of fact of the case is that the present respondent No. 1 being the claimant had preferred an application under Sec. 166 of MV Act before the learned tribunal for getting compensation on the ground that he suffer bodily injury due to rash and negligent driving of the driver of the offending vehicle insured under the policy of the Insurance Company. By such accidents he became permanently disabled, thus he prayed for just and proper compensation. The Insurance Company has contested the matter before the learned tribunal by filing written statement.

(3.) After hearing the parties and after receiving the evidences the learned Tribunal has awarded a sum of Rs.4.00 lakh in favour of the claimants together with 8% interest per annum from the date of application and directed the present appellant to pay the compensation.